PUSHPA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal against the order dated 12.11.2008 of the Division Bench of the Patna High Court in Letters Patent Appeal No. 796 of 2007 and order dated 06.02.2009 in Civil Review No. 289 of 2008.

(3.) The facts very briefly are that Millia Kaneez Fatima Womens Primary Teachers Training College, Rambag, Purnea (for short the College) is a minority institution established and maintained by the Millia Education Trust. Though the College was established in 1985 for imparting teachers training course, after seven rounds of litigation it was granted recognition by order dated 15.12.1994 by the State Government with retrospective effect for the sessions 1985-1987 to 1993-1995 pursuant to the directions of the High Court in C.W.J.C. No. 1304 of 1993. Appellant Nos. 1, 2, 3 and 4 pursued their training in the College during the sessions 1988-1990, 1991-1993, 1992-1994 and 1993-1995 respectively. In response to an advertisement dated 26.05.2007 of the Bihar School Examination Board (for short the Board) the appellants approached the Board through the College for examination forms, but the Board did not issue the examination forms.